BALDEO LAL GAMBHIR Vs. STATE OF U P

JUDGEMENT

(1.) Instant revision has been preferred against order dated 22.4.2000 passed in Criminal Case No. 5554 of 1999 by which charges under Section 3/4, Dowry Prohibition Act, and Sections 147, 323/149 and 498A, I.P.C. were framed against Dheeraj, Baldev Lal, Smt. Raj Kumari, Neeraj and Naveen Kumar.

(2.) Heard learned Counsel for the revisionists Mr. K.K. Dwivedi, learned AGA and Sri Arvind Kumar Pandey, learned Counsel for the O.P. No. 2 and have gone through the record.

(3.) The fact of the case is that Sanjay Narang, son of Om Prakash Narang, resident of 35-A, Shakti Nagar, Linepar Chiriya Tola, police station Majhola, district Moradabad, lodged FIR against Dheeraj, Baldev Lal Gambhir, Smt. Raj Kumari, Neeraj, Naveen Kumar, and Smt. Rashmi on 15.8.1998 at 14.15 hours under Sections 498A, 506. 323, I.P.C. and Sections 3/4, Dowry Prohibition Act at police station Mahila Thana, district Moradabad, containing the fact the he married his sister Smt. Rekha Gambhir with Dheeraj on 30.5.1996, since then she started to live with Dheeraj, his father, mother, brother and sister. On 25.2.1998 these persons expelled her out by beating her because the demand for Rs. one lac and car was not satisfied. Since then she along with her minor daughter is living at the residence of the complainant. On 15.8.1998 at about 2.15 p.m. when only his sister was at the residence and other persons were out, the revisionists went there and caused injuries to her.